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Citedby 9 docs - [View All]
R.C. Poudyal And Anr. Etc. Etc vs Union Of India And Ors. Etc. Etc on 10 February, 1993
R.C.Poundyal vs Union Of India on 10 February, 1993
Shri. Jayram Tolaji Shinde vs The Secretary on 1 April, 2010
Shri. Jayram Tolaji Shinde vs The Secretary on 1 April, 2010
Shri. Jayram Tolaji Shinde vs The Secretary on 1 April, 2010

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[Article 332] [Constitution]
Central Government Act
Article 332(3) in The Constitution Of India 1949
(3) The number of seats reserved for the Scheduled Castes or the Scheduled Tribes in the Legislative Assembly nearly as may be, the same proportion to the total number of seats in the Assembly as the population of the Scheduled Castes in th State or of the Scheduled Tribes in the State or part of the State, as the case may be, in respect of which seats are so reserved bears to the total population of the State